KHATIGHAR SHANKAR RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for petitioners and learned Assistant Government Pleader for Home.

(2.) This writ petition is filed alleging that the third respondent/Station House Officer, Sanga Reddy Rural is interfering in civil disputes and compelling petitioners for settlement of disputes with unofficial respondents in respect of land admeasuring Ac.1.28 guntas in Survey No. 773, Kandi village, Sanga Reddy mandal, Medak district.

(3.) Learned senior counsel Sri P Venugopal, appearing for learned counsel for petitioners on record, fairly submits that a decree was passed against petitioners in O S No. 337 of 2006 in the Court of learned Senior Civil Judge, Sanga Reddy and aggrieved thereby, petitioners preferred appeal in A S No. 81 of 2018 and the same is pending consideration in the Court of Principal District Judge, Sangareddy at Medak. Learned senior counsel, therefore submits that police cannot interfere in civil disputes.